DEEPAK KUMAR VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India has been filed by the petitioner for quashing the impugned order dtd. 28/12/2024 passed by respondent no. 3 by which candidature of the petitioner for retail outlet dealership was cancelled.

(2.) Heard Sri Awadhesh Kumar Malviya, learned counsel for petitioner, Sri Gaurav Kumar Chand, learned counsel for respondent no. 1, Sri Devi Shanker Shukla, learned counsel for respondent nos. 2 & 3 and perused the record.

(3.) It is submitted by learned counsel for the petitioner that the petitioner had applied for retail outlet dealership in pursuance of advertisement dtd. 28/6/2023. The petitioner has fulfilled all the requirement as per the advertisement, but his candidature has been rejected by the respondent authority merely on the ground that lease deed was not executed by all the co-owners. The lease deed dtd. 23/9/2023 executed by Raj Narayan and legal heirs of late Lal Bahadur Singh in favour of petitioner for 35 x 35 meter land (total area 1225 sq. meter) from Arazi No. 485 & 488 which fulfills land requirement.